Section 29(2) in Karnataka Housing Board Act, 1962
(2)When any open space for purposes of ventilation or recreation has been provided by the Board in executing any housing scheme [or land development scheme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.], it shall on completion be transferred to the local authority concerned, by resolution of the Board, and sh all thereupon vest in, and be maintained at the expense of, the local authority.
